Section 20(2) in U.P. Prison Administration and Reforms Department Ministerial, Stenographer and Co-Related Service Rules, 2007
(2)The appointing authority may, for reasons to be recorded, extend the period of probation in individual cases specifying the date up to which the extension is granted :Provided that, save in exceptional circumstances, the period of probation in respect of the posts other than the post of Administrative Officer shall not be extended beyond one year and in no circumstance beyond two years and period of probation in respect of the post of Administrative Officer shall not be extended beyond six months and in circumstance beyond one year.
